Andhra Pradesh High Court - Amravati
T Vijayudu vs The State Of Andhra Pradesh, on 5 December, 2022
Bench: B Krishna Mohan
IN THE HIGH COURT OF ANDNRA PRADESH AT AMARAVATY e
(SPECIAL ORIGINAL JURISDICTION}
MONDAY, THE FIFTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO
PRESENT:
THE HONOURAGLE SRI JUSTICE B.RRISHNA MOHAN
WRIT PETITION NOs: 12808 12679 and 12887 OF 2022
WRIT PETEION No. 12808 of 022
Senye ETE:
Yea Nagaiah, Sia. Narayana a. Aged about SS years, io T/T ki,
Bethanicherla Vii age sand Marniial, Kumoo! DNstriat,
Pattianer
AND
1. The State OF Andhra Pradesh, represented by lis Principal Secretary,
industries and Cammeras De partment, Sacrefaniat Rulings, \ Velagarnuds,
Surtur Cistri at.
&. Oirecter of Mines and Geningy, Government of Andhra Pradesh,
torahimpetnam, Krishna District,
3. Deputy Director of Mines and Gecagy, Government of Andhra Fradesh,
Numoal,
4. Assistant Director of Mines and Geology, Banagananpall, Kurnool Disivet.
nase Respondents
Hon uncer ARK de 226 of the Sonstiution of indis praying | that In the
SS stated in in the affidavit Hed tharey with %, ihe @ Hh Court may be pleased
wit ¢ order or + Dire ection, mare pariicuiay @ in the nature of Mandarnus
q the iatier No SOATARG-Bsleods di 16.3-2022 kesuied by the Assistant
FOTN MUNGSS ws and € Seqagy, Ranaganane ie as wholly egal, arbNrary, pre jucged
A
SO
4 EE
oa
2
lative of Anicies 14, 19 and 24 of the Sonatitution of india and s ONSEGUENUY
> that the petitioner is not fable to gay any amount as demanded by the
Ms a a
£
Petition under Section 137 CRG that in the circumstances stated in
i fled in SURPOR 6 af the WRIT Of, the Nigh Gourt may be ol 3
e ister Nog OBTVG-Bp 1/2049 ch 15-32-2022 issued by
[email protected] the Assistant Oyrector of Mines and Geology, Banage
SH a of WP 72806 of 2022, on the fle of the High Court.
ation coming on for hearing, upon perusing the Petition and ihe
er Orders of the Hig - t dgled
&
oe
we
Sx
3
&
re
g
Pix anehrig dispo
The pe x
afidayi fled in support thersof and the earl
SO.04 2082, 06.08.2022, G4. 06.2022 8.08. eee, SO8202e & WO. 112022 made
hersin and upon hearing the arguments of Sn Ravi Konmdaveat, Advocate for the
"Pettionar and GP for Industries for Respondent Nos.1 ts 4, Advocate far the
Resoondent,
WRIT PETITION NO: 12878 OF 2022
Rotwaert
TNA aia Sioa. Kotaigh, Aged about 5S years, Rfo 10-198, Near Agriaulure
ing, Bethamoherla Vilage and Mandal, Kumoci Distnet _
Petitioner
AND
3, Yhe State of Andhra Bre h, Pepresanied by ite Principal Secretary.
indusinies & Gammerc dariment, Sec refariat Bulidings, Velaganucl,
suntur Distict.
2. Utrector of Mines & Geology, Government of Andhra Prade ih,
'brah ahinpainam, Srishas District.
3. Deputy Director of Mines & Geology, Government of Andhra Pradash t,
KUM,
4. Agaistant Orector of Mines & Geology, Banagsngpall, Kurnool (Netict,
Respondents
Patton under & Aride 2268 of the Constitution of India praying that in fhe
orcumsianoss stated In the affidavit Sled theraw?h, the High Court 9 my oS pleased
ta issue a VWiit, Order of Direction, more particularly one in the nature of Writ tof
Mandamus declaring the letter No 41SQ4QU2018 ahi5-3-2032 iss Wed by the
Assistant Girectar of Mines & Gediogy, Banagariapalle as wholly flegal, arbitrar ¥.
fudged and violative of Anicies 14, 19 and 24 of the consti ution of india a ne
consequently declare that the peatiioner is nc
of Hable to pay any amount as de mandec
by the raspondants. :
IANO: TOF 2082
Petition under Seclion 1847 CPC is fled pr
siaied in the affidavit Nied in suppor of the writ
ey 3
raying that in the circurnstances
petition, the Hie' Court may be
'eased fo suspend the fatter No [email protected] di 15-3.2092 issued by fhe 4%
respondent, Le. the Assistant Director of Mines & Geology Bar aganapalie pending _
Pyne noe racd
1S bal © of FWP, No. 12879 of 2022 0 n the fe of the High Court.
oh ie arr camming on fer hearing, upon DErUS! ng the Pethon and t
ans LPO theract and the earler Orders of the High Court dated
oe;
%
"et
78 D4. 20ee of OO. 2028, OF 08 2U2S, SOS. 2022 | 26.08.2022 & 10.44.2008 made.
herain and upon hearing ihe argurments of Sri Ravi Kendavestl, Advocate for the
Felitioner and GP for Industries for the Respondents,
Betwoon
Vi Verkaleswariu, S/o. Narayana, Aged about 4 years S$, RYo. House
ner. Gas Office' Neer UppuneetiBavi, Ssthamcherla Vikene and Mandal,
Kurnool District,
. Petitioner
AND
pao
State of Andhra Pradesh, raprasented by iis Principal Secretary, Indus
and Cornmmerce Department, Secretarial Quidings, Velagapudi, Guntur
Distic iE,
&. Olector of Mines and Gealo ogy, Government of Ancdtre Pradash,
ihrahimpatnam, Kdshna Gistrict.
&. Deputy Direnter of Mines aC Geology, Government of Andhra Pradesh,
Kurnool,
4. Aggistant Director of Mines & Geology, Ranagananalll, Kurnool District.
. Respondents
Petition under Arinie 286 of the Constitution of india o Sraymng that in the
croumalanass Slated in | the afidavs fled therewith, the High Court May be pleased
io Issue a Wit, Order or Diesction, more particularly one in the nature of Wt of
Gea oe
ee
Veit,
Viangamus decking the le ter No. 208?7.VG. "BpVSOTS oh 15-3.2022 issued by the
Assistant Director of Mines and Geology, Banaganapalle as wholly ile gal, arbitrary,
DO mretad
ajudged and wolative of Aris Seas T4792 and 21 of the Canatitution of indie anc
onsequently declare that the petilioner is not Hable io pay any amount as demanded
my the respondents.
n NO: i OF 202
aunder Section 154 OFS
Ned In support of the wri
ater NOs <6. SENG Bolt
graying that in the circumstances stated »
4 pation, t the i igh Court may be pleased to
Sat T-S2Ok2 issued by the 4" sesnondant,
3 Geology, § Banaganapal ie, Pending digpaad!
Sa, fon 'the fi ie of ne H Co,
we pet Hhon dAg on for hesring, upen perusing the Petition and the
led in support thensof : and the earlier Order of the High Court dated
a6 SOS .20e2 . OOS. 2022 BG 2022 28.09.9082 S181 S082 made
Sy upen hearing the arquits ants of Sri Ravi Kondaveell, Advocate for the
. SP for Minas & Geology for the Respondents, the Caurt made the
Nay
to fon ng
COMMON ORDER:
"Heard the course! for the petitioner and the Government Pleader for
Mines and Geology for the respondents.
The counsel for the pefiiener submits that this matter is squarely
covered by the order of this Court reported in 2020 (@) ALD 420 (AP) but at the
same time, the Government Pleader submits that this Judgment is under
appeal befere the Hon'ble Division Bench of this Court in WoA. No.idd of 2027.
The counsel for the petitioner alsa submits that there is a decision of this
Court in WOR. Ne. 8390 of 2022 and batch dated 30.08.2022. For which, the
learned Government Pisader for Mines and Geology submits that against the
said judgment alse writ appeal is baing contemplated. In view of the same, Ht is
adjourned by four (04) weeks. In the mearavhile, tha Goverrunant Mlaader shall
report the progress.
interim orders granted earlier by this Court dated 10.44.2022 is extanded
hy four Ge} weeks,
Liston O2.07 2025." Sadi. SK. MD, RAFI
ASSISTANT REGISTRAR
ATRUE COPY
SECTION OFFICER
Ta
g
y
% One OC to Sa. Ravi Rondaveat!, Advocate [ORUCI
&. Fw G8 to OP for Industries Commerce, Migh Court of Andhra Pradash,
(OUT)
3. Twe Os to GF for Mines & Geclngy, High Court OF Andhra Pradesh. (OUT)
4. One spare copy
HIGH COURT
BKM!
DATEDNOS.12,.2082
ORDER
LIST ON 02.09 2023
WP Nos. 12806, (2879 & 12887 of 2022
im direction granted garler shall stand extended
